Section 5 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(5)A 'Temporary' workman is one who has been engaged for work which is of a temporary nature or who has been engaged to fill a temporary need or extra hand on permanent job or a person who has been engaged for a specific period. Services of a temporary workman can be terminated at any time without any notice.
